Section 133(a) in The Navy (Pension) Regulations, 1964
(a)Family gratuity at the rates laid down in clause (c) may be granted in addition to special family pension to the family of an individual who-(i)is killed in action or dies from wounds sustained in action; or(ii)is killed, otherwise than through his own serious negligence or misconduct, while on flying duty or parachute jumping duties in a service aircraft or while being carried on duty in a service aircraft under proper authority, or dies of injuries sustained in such circumstances; or(iii)dies, otherwise than through his own serious negligence or misconduct, of a cause attributable to circumstances which, in the opinion of the local administrative authorities, are similar to those encountered on field service or in operations; or(iv)suffers a violent death while employed in aid of civil power :
